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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(5) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(5)The Member-Secretary or designated officer of the authority shall transmit to the complainant, free of charge, copy of the reply and the copies of supporting documents received from the respondent officer within seven working day of receipt of such a reply.